High Courts03 Jul 2019Dismissed
Tower Vision India Private Limited Vs Panchayath Development Officer
Karnataka High Court · (2019) 07 KAR CK 0017
Karnataka Gram Swaraj & Panchayat Raj Act, 1993 — Section 64(1)(5A)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 169 of 2,399
High Courts03 Jul 2019Disposed Off
Munimada @ Munimadappa Vs Special Deputy Commissioner
Karnataka High Court · (2019) 07 KAR CK 0007
Karnataka Scheduled Castes And Scheduled Tribes (Prohibition Of Transfer Of Certain Lands) Act, 1978 — Section 4, 4(1), 5, 5(1), 5A
High Courts03 Jul 2019
H H Jyotendra Sinhji Vikramsinhji Vs Amit Roy
Karnataka High Court · (2019) 07 KAR CK 0003
Evidence Act, 1872 — Section 63, 64, 74, 74(2)Mysore Stamp Act, 1900 — Section 3
High Courts03 Jul 2019Allowed
Hindustan Aeronautics Limited Vs Hemavathy
Karnataka High Court · (2019) 07 KAR CK 0002
Constitution Of India, 1950 — Article 142, 226
High Courts02 Jul 2019Disposed Off
Fine Footwear Private Limited Vs Skechers U.S.A. INC.
Karnataka High Court · (2019) 07 KAR CK 0015
Trade Marks Act, 1999 — Section 43(a)Karnataka Court Fees and Suits Valuation Act, 1958 — Section 26Commercial Courts Act, 2015 — Section 2(zb), 2(c)(i), 2(1)(i), 2(1)(c)(xvii), 12
High Courts02 Jul 2019Dismissed
B H Komala Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0014
Karnataka Panchayat Raj Act, 1993 — Section 5Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 127, 128, 129(2)Constitution of India, 1950 — Article 226
High Courts02 Jul 2019Dismissed
Hameed Vs State Of Karnataka
Karnataka High Court · (2019) 07 KAR CK 0011
Karnataka Land Reforms Act, 1961 — Section 48A, 77A
High Courts02 Jul 2019Allowed
State Of Karnataka Vs Subramanya
Karnataka High Court · (2019) 07 KAR CK 0001
Indian Penal Code, 1860 — Section 34, 120B, 120(B), 201, 302, 379Code Of Criminal Procedure, 1973 — Section 313, 428Evidence Act, 1872 — Section 27
High Courts28 Jun 2019Dismissed
Krishna Das Saroh Vs Government Of Karnataka
Karnataka High Court · (2019) 06 KAR CK 0050
Conservation of Foreigh Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)(ii), 11Constitution of India, 1950 — Article 22(5)
High Courts28 Jun 2019
Manjula Vs Canara Bank
Karnataka High Court · (2019) 06 KAR CK 0044
Code Of Civil Procedure, 1908 — Section 2(9), Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 9, Order 8 Rule 10
High Courts28 Jun 2019Dismissed
Preethi Bhandage And Ors Vs State Of Karnataka
Karnataka High Court · (2019) 06 KAR CK 0043
Karnataka Municipalities Act, 1964 — Section 323(4)Secondary Education Service Commission Act, 1982 — Section 2(oo)(bb) , 33B(1)(i), 33B(1)(c), 33B(1)(a)(i)Police Act, 1861 — Section 17
High Courts28 Jun 2019Dismissed
Union Of India Vs Sreenivasa.J
Karnataka High Court · (2019) 06 KAR CK 0040
Constitution Of India, 1950 — Article 12, 14
High Courts28 Jun 2019Dismissed
New India Assurance Company Limited Vs Lalitha Bai W/O Late Rama Rao Naik
Karnataka High Court · (2019) 06 KAR CK 0036
High Courts28 Jun 2019Allowed
V-2 Retail Limited Vs Govindraj S/O Allappa Hariwan
Karnataka High Court · (2019) 06 KAR CK 0034
Arbitration and Conciliation Act, 1956 — Section 5, 8, 16, 16(1)(B), 45Arbitration and Conciliation Act, 1996 — Section 11(6), 16(1), 37(1)(a)
High Courts28 Jun 2019
Shashikanth Govindalal Mandanna Vs Ykk India Private Limited
Karnataka High Court · (2019) 06 KAR CK 0027
Code Of Civil Procedure, 1908 — Order 21 Rule 37
High Courts28 Jun 2019Dismissed
State Of Karnataka Vs Arthur G. Pereira
Karnataka High Court · (2019) 06 KAR CK 0015
Land Acquisition Act, 1894 — Section 4(1), 6, 11, 17, 18, 23(1), 231(A), 23(2), 28
High Courts27 Jun 2019Allowed
Trishul Developers Vs L & T Housing Finance Limited
Karnataka High Court · (2019) 06 KAR CK 0037
Securitisation and Reconstruction Of Financial Assets and Enforcement Of Security Interest Act, 2002 — Section 13(1), 13(2)Transfer Of Property Act, 1882 — Section 69, 69A
High Courts27 Jun 2019Disposed Off
United Spirits Limited Vs Idbi Bank Limited
Karnataka High Court · (2019) 06 KAR CK 0025
Banking Regulations Act, 1949 — Section 5(c)Constitution Of India, 1950 — Article 12, 14, 226, 227
High Courts26 Jun 2019Allowed
Kavya Vs State Of Karnataka
Karnataka High Court · (2019) 06 KAR CK 0051
Code of Criminal Procedure, 1973 — Section 227, 319, 319(1), 482